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Delhi High Court judgments, 2026

6,980 judgments · page 347 of 349

High Courts06 Jan 2026

Vedanta Limited Vs Union Of India & Ors.

Delhi High Court · (2026) 01 DEL CK 2177

Constitution of India, 1950-Articles 226, 227Constitution of India-Article 14, 226, 297, 12, 32, 77, 166, 298, 299, 39(b), Entry No. 53 of List-I of Schedule VII, 73, 77(3)Public Premises Act, 1971
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High Courts05 Jan 2026Disposed Of

Mukesh Kumar Vs State

Delhi High Court · (2026) 01 DEL CK 2233

Indian Penal Code, 1860-Section 392, 411, 379, 506, 390, 378Code of Criminal Procedure, 1973-Section 313, 161
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High Courts05 Jan 2026Dismissed

Sazid Vs State (NCT Of Delhi)

Delhi High Court · (2026) 01 DEL CK 2239

Indian Penal Code, 1860-Section 308, 323, 324, 325, 326, 341, 379, 34Indian Evidence Act-Section 65BCr.P.C.-Section 389(1), 161, 313, 315
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High Courts05 Jan 2026Dismissed

Dharmendra Kumar Vs The State Govt. Of NCT Of Delhi

Delhi High Court · (2026) 01 DEL CK 2284

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 415(2), 528Protection of Children from Sexual Offences Act, 2012-Section 9(m), 10, 6, 33, 33(2), 29Indian Penal Code-Section 354, 376, 354A, 354B
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High Courts05 Jan 2026Allowed

Sarvesh Puri Vs Rishab Kumar

Delhi High Court · (2026) 01 DEL CK 2342

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 138(b), 142(b), 142(2)(a), 118, 139CrPC-Section 482
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